Mukesh Kumar Saini vs State Of Rajasthan
2022 Latest Caselaw 5699 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4811/2022

Mukesh Kumar Saini S/o Sh. Rameshwarlal Saini, Aged About 31 Years, R/o Guhala Police Station, Neemka Thana District Sikar.

(At Present Lodged In Central Jail, Sriganganagar)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/04/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.569/2021, Police Station Jawahar Nagar, District

Sriganganagar, for the offences punishable under Sections 363,

366-A of the I.P.C.

Learned counsel for the petitioner submits that the petitioner

is in judicial custody and trial of the case will take sufficient long

time to be concluded. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-4811/2022]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Mukesh

Kumar Saini S/o Sh. Rameshwarlal Saini shall be enlarged on bail

in F.I.R. No.569/2021, Police Station Jawahar Nagar, District

Sriganganagar provided he furnishes a personal bond in the sum

of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

satisfaction of the learned trial Judge for his appearance before

the court concerned on all the dates of hearing as and when called

upon to do so.

(MANOJ KUMAR GARG),J 41-prashant/-

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